- (1.) - This order will dispose of C.A. 2377 and 2379 (2378) of 1980 and S.L.P. (C) 10376 of 1981. C.As. 2377 and 2378 of 1980 have been filed against two separate judgments of the learned single Judge of the Madhya Pradesh High Court dated 2-3-1979 by the Indore Municipal Corporation.
(2.) The impugned order in C.A. 2377 of 1980 was passed in Civil Miscellaneous Petition No. 781 of 1974 filed by Gujarati Co-operative Housing Society Ltd. v. The Indore Municipal Corporation and the impugned order in C. A. 2378 of 1980 was passed in Miscellaneous Petition No. 253 of 1974 filed by the Madhya Pradesh Awas Samasya Nivaran Sanstha v. The Indore Municipal Corporation.
(3.) The S.L.P. (C) No. 10376 of 1981 has been filed by M/s. M.T. Cloth Market Merchants Association against the Indore Municipal Corporation and others against the judgment of a division bench of the High Court dated 25-8-1981 in Miscellaneous Petition No. 172 of 1980 (reported in AIR 1982 Madh Pra 180). The Division Bench in the impugned judgment approved the decision of the single Judge which is subject matter of C.A. 2378 of 1980 but dissented from the decision of the same learned single Judge, which is the subject matter of C.A. 2377 of 1980.;